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[Cites 0, Cited by 1] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(5) in The Provincial Insolvency Act, 1920

(5)If any facts are proved on proof of which the Court would be required either to refuse, suspend or attach conditions to the debtors discharge, the Court shall refuse to approve the proposal unless it provides reasonable security for payment of not less than six annas in the rupee on all the unsecured debts provable against the debtors estate.